Section 80-IB of the Income Tax Act
The decision most relied on for Section 80-IB is CIT v. Sesa Goa Ltd. (271 ITR 331), cited in 92 of the 80 judgments on BharatTax that turn on this section.
Leading authorities on Section 80-IB
CIT v. Sesa Goa Ltd.
271 ITR 331 · 2004 · Supreme Court
92
citing judgments
Extraction and processing of iron ore constitutes "production" for the purpose of claiming tax benefits like investment allowance under Section 32A and additional depreciation under Section 32(1)(iia), even if it does not amount to "manufacture".
Girilal & Co. v. S.L. Meena, ITO
300 ITR 432 · 2008 · High Court
32
citing judgments
Reassessment proceedings after four years are valid when the assessee fails to disclose primary facts or keeps relevant material from the Assessing Officer. This applies when information was available in annexures and Explanation 2(c)(iv) to Section 147 is invoked.
10B in Pr. CIT v. Wipro Ltd.
288 Taxmann 491 · 2022 · Supreme Court
22
citing judgments
Aman Marble Industries (P.) Ltd. v. Collector of Central Excise
1 SCC 279 · 2005 · Supreme Court
18
citing judgments
CIT v. G. M Knitting
12 SCC 272 · 2016 · Reported
13
citing judgments
Legato Systems (India) Pvt. Ltd. v. DCIT (
189 Taxmann 21 · 2010 · High Court
13
citing judgments
Department. 19. In CIT v. Sesa Goa Ltd.
13 SCC 548 · 2004 · Reported
10
citing judgments
HVK International Pvt. Ltd. v. DCIT, C.C.3
72 Taxmann.com 208 · 2016 · High Court
10
citing judgments
Tarasafe International (P.) Ltd. v. DDIT
168 Taxmann.com 514 · 2024 · Reported
7
citing judgments
225 (Gujarat) v. M Procon Pvt. Ltd., v. Assistant Director of Income-tax
168 Taxmann.com 517 · 2024 · High Court
7
citing judgments
Judgments on Section 80-IB
Showing 1–20 of 80 · Page 1 of 4